Citation : 2017 Latest Caselaw 5706 ALL
Judgement Date : 24 October, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1678 of 2009 Appellant :- Smt. Subhawati Devi Respondent :- Regional Manager, Teh New India Insurance Co. Ltd. & Others Counsel for Appellant :- Praveen Kumar Singh,Arvind Kumar Rai Hon'ble Amreshwar Pratap Sahi,J.
Hon'ble Saral Srivastava,J.
This appeal is filed by the owner of the vehicle. The claimants had filed First Appeal From Order Defective No. 1417 of 2007 (Regular No. 1880 of 2017) that has been dismissed in default on 31st July, 2017. Consequently, the present appeal keeping in view the valuation is cognizable by the learned Single Judge.
List before the learned Single Judge in the next cause list
Order Date :- 24.10.2017
Ishan
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